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[Cites 0, Cited by 0] [Section 91(5)] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(5)(d) in The Jammu and Kashmir Electricity Act, 2010

(d)impose on the transferor an obligation to enter into such written agreements with or execute such other instruments in favour of any other subsequent transferee as may be stipulated in the scheme;